Faizan vs The State Of Madhya Pradesh on 24 September, 2014

[Cites 6, Cited by 1]

Madhya Pradesh High Court

Faizan vs The State Of Madhya Pradesh on 24 September, 2014

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<p class="MsoNormal" style="margin-left:4.9pt;text-align:center;
mso-line-height-alt:5.0pt;page-break-before:always" align="center"><b style="mso-bidi-font-weight:
normal"><u><span style="font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-family:
Tahoma;mso-ansi-language:HU" lang="HU">M.Cr.C. No.12690/2014</span></u></b></p>

<p class="MsoTitle" style="margin-left:-94.5pt;text-align:left" align="left"><span style="font-family:&quot;Bookman Old Style&quot;;text-decoration:none;text-underline:
none"><span style="mso-spacerun:yes">&nbsp;&nbsp; </span></span><span style="font-family:
&quot;Bookman Old Style&quot;">24/9/2014</span><span style="font-family:&quot;Bookman Old Style&quot;;
text-decoration:none;text-underline:none"> </span></p>

<p class="MsoNormal" style="text-align:justify;text-indent:.5in;line-height:200%"><span style="font-family:&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;
mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU">Shri Saurabh Shrivastava,
Advocate for the petitioner.</span></p>

<p class="WW-BodyText2" style="text-indent:.5in;line-height:200%"><span style="font-family:&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;
mso-ansi-language:HU" lang="HU">Shri S.K. Kashyap, Govt. Advocate for the
State/respondent. </span></p>

This is an application under section 439 of the Code of Criminal Procedure for grant of bail to the petitioner for offence under Sections 392, 120-B, 201 of IPC and 25 of Arms Act, in connection with Crime No.129/14 of Police Station %u2013 Gandhi Nagar, District-Bhopal. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">According to prosecution, on 7.5.2014, petitioner and two other accused persons, on the knife point, robbed Anil of Rs.69,000/- after taking him into Auto which was driven by present petitioner. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">Learned counsel for the petitioner submits that petitioner is a young boy of 21 years of age having no criminal past and he is in custody since more than four months and trial is still pending. Learned Govt. Advocate submits that sufficient evidence of recovery from the identification parade is available on the record against the petitioner. In response, learned counsel for petitioner submits that co-accused persons put the petitioner under pressure and asked him to do what do they say. <span style="font-size: 10.0pt;mso-bidi-font-size:12.0pt;line-height:200%;font-family:"Bookman Old Style";

mso-ansi-language:HU" lang="HU">M.Cr.C. No.12690/2014 Considering the aforesaid and without making any comments on merits of the case, it is a fit case for grant of bail to the petitioner. Petitioner Faizan, will be released on bail on his furnishing a personal bond in a sum of Rs.30,000/- with a surety in the like amount to the statisfaction of trial court for his appearance in the trial court on the dates to be fixed by that court during trial. This bail shall continue during the pendency of the trial. In the event of jumping the bail, this facility will be withdrawn from petitioner. Provisions of Section 437(3) Cr.P.C. shall apply to the petitioner. <span style="font-family:

"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">C.C. as per rules. <span style="font-family:

"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">                                        (Tarun Kumar Kaushal)                                                           Judge Irf <!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

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Madhya Pradesh High Court

Faizan vs The State Of Madhya Pradesh on 24 September, 2014